Section 69 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
69. Prohibition of certain acts.
- No person shall-(a)obstruct any person including any contractor, contractor's workman and any agent of the Board, in the discharge of the duties imposed by or under this Act;(b)obstruct, impede, impair or tamper or interfere or cause any damage or injury to or with any water-works or sewerage works or any meter, apparatus or appliance, including the flow of any water or sewage;(c)take or utilise any water except as authorised by or under this Act;(d)occupy or cause or permit to be occupied, any dwelling house or premises not provided with or having no access to adequate supply of wholesome water;(e)occupy, or cause or permit to be occupied, any building or premises not having sufficient means of sewerage;(f)discharge any sewage except as authorised by or under this Act;(g)pull up or remove any pillar, post or stake or mark placed under the authority of the Board;(h)trespass or enter on land vested in the Board along which a conduit, main or pipe nms, and on any premises connected with water supply and sewage except with the permission of the authorised authority;(i)erect or place any fence or building or other structure over any pipes or mains belonging to the Board or under, in or across any sewer belonging to the Board.
